CHANDER BHAN Vs. DTC

JUDGEMENT

(1.) THE writ petition impugns the order dated 18 th August, 2007 of the Industrial Adjudicator allowing the application of the respondent DTC under Section 33(2)(b) of the I.D. Act and thereby granting approval to the action dated 13th December, 1991 of the respondent DTC of removal of the petitioner workman from service.

(2.) THE writ petition has been preferred after three and a half years of the order impugned; there is no explanation whatsoever in the writ petition for the unusual long delay in preferring the same. Upon being quizzed in this regard, the counsel for the petitioner workman states that the petitioner workman has contacted him now only. Upon enquiry as to why the petitioner workman did not contact earlier, it is generally stated that he had settled down in his native village and did not have money to contest the proceedings and has filed the present writ petition only after mustering up the expenses required to be incurred therefor.

(3.) THE petitioner workman has chosen not to place the order dated 3 rd February, 2005 in the earlier writ petition before this Court and the counsel is not in possession of the same today also.